Gift to Son

This Deed of Gift is made on..........day of............between Mr............ s/o...............r/o.............(hereinafter called the Donor) and Mr..................s/o....................r/o.................................(hereinafter called the Donee).

Whereas the donor is an old man of ......... years of age, having a wife, one son (the donee) and one daughter.

Whereas the donor has married his daughter Mrs.......to Mr...................s/o....................r/o...................belonging to a well off family owning large chinks of property and as such she has sufficient means of livelihood is being looked after by her husband in a dignified manner.

Whereas the donor has already taken care of the maintenance and livelihood of his wife Smt.........vide gift deed dated..........and .............executed by the donor bestowing upon his wife one house at ................City..............and two shops numbering ...........situated at .........City............

Whereas the donor apprehends some property disputes among his wife and children after his death, hence the donor is desirous to execute a gift deed in respect of his house situated at .............more precisely described in the schedule annexed hereto, in favour of his son (the donee).

Now This Deed of Gift Witnesses As Follows:

1. That the donor does, hereby, out of his natural love and affection for his only son, of his free will and without any force, compulsion or undue influence and with a keen desire to see the donee settled and well established in his life, grant, convey and transfer by way of gift to the donee his one bungalow and three Flour Mills (Particulars of which are precisely stated in the schedule annexed hereto). To hold the same unto the said donee and his successors or heirs absolutely and fore ever.

2. That the value of the property, described in the schedule, at present, is Rs.........

3. That the donee accepts the gift and takes the delivery of the possession of the entire property so mentioned in the schedule thereto.

4. In proof whereof the donor/executant puts his signature to this deed of gift on the day, month and year first above noted.

Schedule

Sd/-Donor......................

Sd/-Donee.....................

Witnesses :

1. .................

2. .................